64. - Penalty for being found armed between sunset and sunrise intending to commit an offence, etc
Whoever is found between sunset and sunrise :(1)armed with any dangerous instrument with intent to commit an offence, or(2)having his face covered to otherwise disguised with intent to commit an offence, or(3)in any dwelling house or other building, or on board any vessel or boat, without being able satisfactorily to account for his presence there, or(4)lying or loitering in any bazaar, yard or public place, being a reputed thief and without being able to give a satisfactory account of himself, or(5)having in his possession without lawful excuse any implement of house-breaking,may be arrested by any Police Officer without a warrant, and shall be liable on conviction to imprisonment for any term not exceeding three months.
